Statement showing the subject matter of directions issued by the Speaker and printed in this compilation together with references to rules under which these directions have been issued.
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Sl. No.................Subject of direction................................................ .........Rule under which direction has been issued
1.......................Oath or affirmation ............................................................389
2 ......................Relatives precedence of different classes of business............ 389
3.......................Ballot 389 4 of resumption of ad journed debate ...................389
5 ......................Order of ballot of Bills 389 6 Result of ballot .......................389.
7......................Treatment of Bills introduced after ballot............................. 389
8......................Treatment of of next motions and arrangement of business ...389
9 .....................Procedure of ballot 28 9A Saving of first priority resolution.... 28
9B .................. Statutory Resolutions .........................................................389
10 .................. Consolidation of questions on same or allied subject ..............389
10A................ Admissibility of questions ....................................................43
11.................. List of starred questions ......................................................45
12 ................. Printing of questions in proceedings ....................................379
13................. Supply of statements in answer to starred questions
.................... to members concerned in advance and treatment thereof ........389
13 A............. Answers to questions to be complete ....................................389
14................ Answering together to starred questions on
same or allied subject ...........................................................389
15 ...............Answering of starred questions of absent members
without giving letters of authority ..........................................389
16 ...............Procedure for Ministers correcting answers
to starred/short questions ......................................................389
16 A............ Procedure for Ministers correcting answer to
unstarred questions ...............................................................389
17 ...............Advance copies of statements by Ministers correcting
answers to questions and procedure after statements made ........389
18 ...............Answering of short notice questions of absent members ............389
19 ...............Laying of statement in reply.................................................... 389
19A.............. Notice for leave to introduce Government Bills ........................389
20 ................Circulation of Bills for introduction .........................................389
21............... Time limit for elicting opinion................................................. 389
22............... Printing of opinions as Papers to Bills ......................................389
23............... Treatment of opinions in languages other than
English and Hindi..................................................................389
24 ...............Laying of Papers to Bills .......................................................389
25 ...............Mode of laying of Papers to Bills........................................... 389
26 ...............Precis of opinions ...............................................................389
27 ..............Classification and allocation of time .......................................389
28.............. Clubbing of names in case of of indentical Bills .......................389
29 ..............Giving of authority for introduction of Bills ................ ............389
30 ..............Giving of authority to pilot Bill after introduction ......................389
31 ..............Insertion of new clause......................................................... 389
32 ..............Procedure for corrections in Bills........................................... 389
33.............. Incorporation of corrections in Debates.................................. 389
34.............. Scrutiny, change of year and authentication ............................389
35.............. Laying of Bills after assent ....................................................389
36............. .Advance circulation of reasons for withdrawal
of Government Bills ............................................................389
37...............Removal of pending Bill from Retister of Bills ...........................389
38............ ..Examination and presentation of petitions ..................................389
39 ..............Withdrawal of defective petitions .............................................389
40............ ..Admissibility of petitions......................................................... 389
41........... ...Classification of motions ..........................................................389
42........... ...Member to be shown in proceedings as mover of motion
amendment or cut motion.........................................................389
43 .............Amendment or cut motion moved but not put to vote ....................389
44 .............Amendment or motion moved but not pressed.............................. 389
45............. Order of putting substitute motions to vote ..................................389
46.............. Date for report in motion for reference of a
Bill to Select/Joint Committee ..................................................389
47 .............Withdrawal of private member's Bill ...........................................389
47A ..........Procedure when two calling attention admitted for a day................ 389
47B........... Resignation of seats in House 389 48 Parliamentary Committee..... 283(1)
48A ..........Manner of election to Committee ................................................389
49 ............Applicability of general directions to Parliamentary Committees...... 283(1)
50 ............Venue of sittings....................................................................... 283(1)
51 ............Time of sittings whilst House sitting ............................................283(1)
52............. Procedure for speaking in Committees ........................................283(1)
52A ...........Personal, pecuniary or direct interest of member.......................... 283(1)
53 .............Putting of question to vote......................................................... 283(1)
54............. Reopening of question.............................................................. 283(1)
55 .............Proceedings and certain documents treated as confidential ............283(1)
56 .............Procedure regarding Sub-Committees........................................ .283(1)
57............. Evidence of experts or interested parties .....................................283(1)
58............. Evidence liable to be treated as public......................................... 283(1)
59 .............Evidence of officials of Government of India and Undertakings..... 283(1)
60............. Evidence of officials of State Governments .................................283(1)
61............. Consideration of memoranda supplied by witnesses..................... 283(1)
62............. Mode of examination of witnesses .............................................283(1)
63 .............Mode of addressing communications
on matters before Committees ................................................283(1)
63A........... Procedure for presenting views of Ministries to Speaker ..............283(1)
64 .............Expunction from documents presented to Committees................. 283(1)
65 .............Verbatim proceedings ...............................................................283(1)
66.............. Minutes................................................................................. 283(1)
67 ..............Laying of minutes................................................................... 283(1)
68............... Reports................................................................................. 283(1)
69............... Circulation and consideration of draft reports............................ 283(1)
70 ................Mention in report and circulation of evidence ............................283(1)
71................ Signing of report of Committee ...............................................283(1)
71A.............. Presentation of report Committee to Speaker
when House not in session ......................................................283(1)
71B ..............Correction of patent errors or factual matters
in reports 283(1) and............................................................... 389
72................ Printing and circulation of reports............................................. 283(1)
73 ................Time gap for release to press reports circulated
to members under rule 280....................................................... 283(1)
74............... Memoranda or representations addressed to
Select/Joint Committees............................................................ 283(1)
75 ...............Notice and admissibility of amendments .......................................283(1)
76 ...............No general discussion on Bill .......................................................283(1)
77 ...............Clause by clause discussion of Bill............................................... 283(1)
78 ...............Consideration of draft report and Bill as amended ..........................283(1)
79................ Speaker to be kept informed of Committee's progress................... 283(1)
80 ................Extension of time for presentation of report .................................283(1)
81 ................Submission of memoranda on Bills by members............................ 283(1)
82 ................Petitions on Bills stand referred to Select/Joint Committees ............283(1)
83 ................Particulars of petitions etc. and action taken to be stated in reports ..283(1)
84 ................Pattern of report ........................................................................283(1)
85................ Minute of dissent ......................................................................283(1)
86 .................Date of minute of dissent ..........................................................283(1)
87 .................Minute of dissent from member absent when
report adopted by Committee....................................................... 283(1)
88 ...............Committee to be informed of direction 87 ......................................283(1)
89................ Minute of dissent to be given after adoption of report .....................283(1)
90 ................Minutes of dissent not acceptable after presentation of report........... 283(1)
91 ................Expunction from minutes of dissent ...............................................283(1)
92................ Documents to be presented along with report .................................283(1)
93................ Printing and circulation of report.................................................... 283(1)
94 ................Consideration of petitions ...............................................................283(1)
95 ................Consideration of representations etc. ...............................................283(1)
96 ................Intimation to petitioner ...................................................................283(1)
96A ..............Manner of election to Financial Committee .......................................389
97 ................Appointment of Chairmen or members of Financial Committees
as members of Government Committees............................................ 283(1)
97A .............Appointment of members of Government Committees as
Chairman or members of Financial Committees.................................... 389
98 ...............Examination of matters of policy by Estimates Committees .....................283(1)
99 ...............Ministers not to be called before Financial Committees ...........................283(1)
100.............. Examination of representatives of private companies or
non-government bodies by Financial Committees ..................................283(1)
101 .............Procedure for Estimates Committee examing estimates
of Defence Ministry ...........................................................................283(1)
101A ...........Procedure for Estimates Committee examining estimates relating
to Statutory and Government organisations not covered by
Public Undertakings Committee ..........................................................283(1)
102 .............Action taken on recommendations of Estimates Committee or
Committee on Public Accounts or Committee on Public Undertakings..... 283(1)
103............. Functions of Committee on Subordinate Legislation............................... 322
103A ...........Examination of Bills referred to Committee by Speaker.......................... 322
104............. Supply of documents by Ministries etc................................................ 322
105 .............Procedure for examination of Order, Bill etc......................................... 322
106............. Circulation of memoranda ..................................................................322
107.............. Presentation of documents with reports ..............................................322
108.............. Action taken on recommendations of Committee ..................................322
108A............ Manner of election to Government Committees etc.
on which Lok Sabha is represented ....................................................389
109 to 112 (Omitted)
113 .............Notices of amendments to Bills or resolutions ......................................389
113A........... Lapsing of by member when appointed as Minister............................... 389
113B ...........Time limit for of certain categories ......................................................389
113C........... Limit on number of Motions and Short Duration Discussions
by a member in a session ...................................................................389
114.............. Information regarding attendance of members or ex-members............... 389
114A ............Procedure for Ministers correcting a mistake or inaccuracy
in statements made in debate............................................................... 389
115 .............Procedure for pointing out mistake or inaccuracy in statements
made by Ministers or members ...........................................................389
115A ...........Methods for participation in debate and selection of speakers ..................389
115B............ Procedure regarding speeches in language other than Hindi or English..... 389
115C............ Personal explanation by member .........................................................389
116............... Entry in list of business regarding papers to be laid on the Table............. 389
117............... Laying of papers by private members.................................................. 389
118................ Procedure for laying of papers by private members ..............................389
118A .............Authentication of papers to be laid by private members.......................... 389
119................ Advance intimation and copy of statement by Minister ..........................389
120................. Recognition of Party of Group ..........................................................389
121..................Conditions for recognition ................................................................389
122................. Facilities to Parties and Groups......................................................... 389
123................ Certain facilities to association of members not recognised
as Party or Group 389 124 Precincts of the House and
Parliament House Estate 2(1) and ..........................................................389
124A ............Maintenance of order within Parliament House Estate ..............................389
125............... Treatment of papers and documents received from
Ministries etc. for circulation to members................................................ 389